Constitution of India, 1950 — Article 226Employees State Insurance Act, 1948 — Section 2(15), 2(17), 2(17), 38, 39Factories Act, 1948 — Section 100, 100(1), 100(2), 2(n)

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High Courts17 Nov 1983

Ramesh Yadav Vs State of Maharashtra

Bombay High Court · (1984) 1 BomCR 151

Limitation Act, 1963 — Article 115

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High Courts17 Nov 1983Dismissed

State of Maharashtra Vs Najibullah Shaikh and Another

Bombay High Court · (1984) 1 BomCR 154 : (1984) 86 BOMLR 156

Evidence Act, 1872 — Section 114

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High Courts16 Nov 1983

Nathulal Gangabaks Khandelwal and Others Vs Nandubai and Others

Bombay High Court · AIR 1984 Bom 340 : (1984) MhLj 253

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High Courts15 Nov 1983

Sushama Sharadchandra Budhisagar (Sou.) Vs Pune Vidyarthi Graha and Others

Bombay High Court · (1984) 2 BomCR 299

Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10(2)

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High Courts15 Nov 1983

Kunnul Noorudin Vs Jayabharat Credit and Investment Co. Ltd.

Bombay High Court · (1984) 1 BomCR 308

Arbitration Act, 1940 — Section 30, 31Bombay Money Lenders Act, 1946 — Section 10Civil Procedure Code, 1908 (CPC) — Order 9 Rule 13, 9A

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High Courts15 Nov 1983Dismissed

Allibhai Abdulla Vs Akbarali Amiji Nagri

Bombay High Court · (1984) 2 BomCR 433

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 35Evidence Act, 1872 — Section 9

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High Courts15 Nov 1983

Shantilal Hiralal and Co. and others Vs K.S. Ramamurti, First Income Tax Officer, C-V Ward and others

Bombay High Court · (1984) 42 CTR 366 : (1985) 152 ITR 236 : (1984) 17 TAXMAN 189

Income Tax Act, 1961 — Section 127(1)

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High Courts14 Nov 1983

Zhorabi Vs The Addl. Secretary (Home), Ministry of Home Affairs, Govt. of Maharashtra and others

Bombay High Court · (1983) 11 BOM CK 0018

Conservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1974 — Section 3(1)Customs Act, 1962 — Section 104

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High Courts14 Nov 1983

Hareshwar Hiraji Desai and Others Vs State of Maharashtra and Others

Bombay High Court · (1984) 1 BomCR 290

Constitution of India, 1950 — Article 226

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High Courts14 Nov 1983

Bhabdara Zilla Sahakari Shetki Kharedi Vikri Samiti Ltd. Vs Damodar and Others

Bombay High Court · AIR 1984 Bom 362

Civil Procedure Code, 1908 (CPC) — Section 9

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High Courts11 Nov 1983

D. Navinchandra and Co. Vs K.V. Seshadri, CCI and E

Bombay High Court · (1989) 40 ELT 320

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High Courts11 Nov 1983

VIJAYKUMAR J. SANGHANI Vs SECOND Income Tax OFFICER.

Bombay High Court · (1986) 17 ITD 804

Income Tax Act, 1961 — Section 143(3)

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High Courts10 Nov 1983

Kapil P. Mohmed Vs S. Anthony

Bombay High Court · (1984) 2 BomCR 199

Civil Procedure Code, 1908 (CPC) — Order 43 Rule 1, Order 7 Rule 10, 2(2), 9, 9AContempt of Courts Act, 1971 — Section 2, 8

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High Courts10 Nov 1983

Sharda Prasad Singh Vs Maharashtra State Road Transport Corporation and Others

Bombay High Court · AIR 1984 Bom 441 : (1984) 1 BomCR 105 : (1984) MhLj 199

Motor Vehicles Act, 1939 — Section 110(1), 110A(1), 110F, 85(2), 95(2)Workmens Compensation Act, 1923 — Section 13

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High Courts10 Nov 1983

Sharda Prasad Singh Vs Maharashtra State Road Transport Corporation and others

Bombay High Court · (1984) 2 ACC 208 : (1986) 59 CompCas 782

Motor Vehicles Act, 1939 — Section 110, 110(1), 110F, 95(2), 95(5)

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High Courts10 Nov 1983

Indo French Time Industries Ltd. and Another Vs The Union of India (UOI) and Others

Bombay High Court · (1989) 20 ECR 55

Central Excises and Salt Act, 1944 — Section 4Constitution of India, 1950 — Article 226

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